Deepak Kumar Alias Deepu vs State Of Punjab
2024 Latest Caselaw 10421 P&H

Punjab-Haryana High Court

Deepak Kumar Alias Deepu vs State Of Punjab on 15 May, 2024

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               201
                                                                      CRM-M-3977-2024
                                                                      Date of decision: 15.05.2024

               Deepak Kumar alias Deepu                                         ....Petitioner
                                                      Versus

               State of Punjab                                                  ...Respondent

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                      *****

Present: Mr. G.S. Sandhu, Advocate for the petitioner.

Mr. Manipal Singh Atwal, DAG, Punjab. *****

AMAN CHAUDHARY. J (Oral)

1. The present petition has been filed under Section 439 Cr.P.C. for

grant of regular bail to the petitioner in case FIR No.39 dated 04.03.2023,

registered under Sections 21(b), 22(b) of the NDPS Act, 1985 at Police

Station City Sri Muktsar Sahib, District Sri Muktsar Sahib.

2. As per custody certificate filed by learned State counsel, the

petitioner is behind bars for 1 year, 2 months and 9 days and is involved in 5

more cases under the NDPS Act.

3. Learned counsel for the petitioner prays for withdrawal of the

instant petition at this stage.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 15.05.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment